Section 14 in The Jammu and Kashmir Collection of Statistics Act, 2010
14. Restrictions on use of information.
- Save as otherwise provided under this Act, -(a)no information obtained pursuant to this Act and no copy of the information in the possession of any informant shall be disclosed or used as evidence in any proceedings whatsoever ; and(b)no person who has access to any information because of his official position in the collection of any statistics shall be compelled in any proceedings whatsoever to give oral testimony regarding the information or to produce any schedule, document or record with respect to any information obtained in the course of administrating this Act, except in the manner provided under this Act.
